COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1960

269 judgments · page 14 of 14

High Courts19 Jan 1960

Sodhi Sukhdev Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1960 P&H 407

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227, 315Evidence Act, 1872 — Section 123

High Courts18 Jan 1960

Punjab And Haryana At Chandigarh · (1961) CriLJ 396

Penal Code, 1860 (IPC) — Section 307, 34

High Courts14 Jan 1960

Punjab And Haryana At Chandigarh · AIR 1960 P&H 354

Administration of Evacuee Property Act, 1950 — Section 13, 30, 4Civil Procedure Code, 1908 (CPC) — Section 51

High Courts12 Jan 1960

Punjab And Haryana At Chandigarh · AIR 1960 P&H 395

Representation of the People Act, 1951 — Section 100(1), 116A, 123(6), 123(7), 77

High Courts12 Jan 1960

Punjab And Haryana At Chandigarh · AIR 1960 P&H 526

Representation of the People Act, 1950 — Section 16Representation of the People Act, 1951 — Section 116A, 2, 36

High Courts11 Jan 1960

Punjab And Haryana At Chandigarh · AIR 1960 P&H 392

High Courts08 Jan 1960Dismissed

Punjab And Haryana At Chandigarh · AIR 1961 P&H 150

Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 15(2)

High Courts07 Jan 1960

Punjab And Haryana At Chandigarh · AIR 1960 P&H 326

Hindu Marriage Act, 1955 — Section 10, 26Hindu Minority and Guardianship Act, 1956 — Section 6

High Courts04 Jan 1960

Punjab And Haryana At Chandigarh · AIR 1960 P&H 467

Punjab Courts Act, 1918 — Section 39(1)Suits Valuation Act, 1887 — Section 3, 4